UTTAM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission. This appeal is by the plaintiff, who has lost in both the Courts.

(2.) Facts giving rise to filing of the appeal briefly stated are that the plaintiff filed the suit seeking the relief of declaration of title and permanent injunction. The claim in the suit was based on the ground that the plaintiff is the owner and is in possession of a plot admeasuring 30 x 40 square feet. It was further pleaded that the plaintiff is in continuous possession of the aforesaid plot since 1984-85 and was also granted lease of the said plot in the year 1992. However, the respondents passed an order of eviction of the plaintiff. In the aforesaid circumstances, the plaintiff filed the suit seeking the relief as aforesaid.

(3.) The defendants filed the written statement and contested the claim of the plaintiff. It was denied that the plaintiff was granted any lease in respect of the land in question. It was further stated that the plaintiff is an encroacher in respect of the plot in question.